TALUKA DEVELOPMENT OFFICER Vs. PREMDAS K CHAVDA

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed to quash and set aside the impugned award dated 13.09.1999 passed by the Labour Court, Junagadh in Reference [LCJ] No. 6 of 1996, whereby the Labour Court has directed the petitioner to reinstate the respondent workman on his original post with continuity of service and full back wages for period form 08.01.1996 to 13.09.1999.

(2.) The short facts of the case are that the respondent at the relevant time was working as a daily wager with the petitioner. The services of the respondent came to be terminated w.e.f. 04.04.1994. Against the said action of the petitioner, the respondent had filed a Civil Suit No. 229/ 1994 before the Court, which was subsequently withdrawn. Thereafter, the respondent raised an industrial dispute which was ultimately referred to the Labour Court for adjudication being Reference [LCJ] No. 6 of 1996. Before the Labour Court both the parties adduced evidence and after appreciating the material produced before it, the Labour Court allowed the reference with the aforesaid directions. Hence, this petition.

(3.) Pursuant to the order dated 29.03.2000, passed by this Court, the respondent workman has been reinstated in service. Therefore, the only question which is required to be considered is with regard to back wages only.